Section 232 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
232. Order granting leave to disclaim.
- On the hearing of the summons, the Tribunal may after hearing the Liquidator and such parties as may appear in response to the notices issued, and such other persons appearing and interested as the Tribunal may think fit to hear, grant leave to the Liquidator and to disclaim on such terms and conditions if any as to the Tribunal may seem just and the order granting leave to disclaim shall be in Form No. 78.
